Section 14(4) in The Rajasthan Private Universities Act, 2005
(4)The Chancellor shall have the following powers, namely: -(a)to call for any information or record;(b)to appoint the vice-chancellor;(c)to remove the Vice-chancellor in accordance with the provisions of the sub-section (7) of Section 15;(d)such other powers as may be prescribed by the Statutes.
